Andhra Pradesh High Court Judgments

High Courts07 Jun 2011

Ch. Suryanarayana and Others Vs The District Collector, The Revenue Divisional Officer, Land Acquisition Officer, The Tahsildar and Sakka Rajulamma Rao

Andhra Pradesh High Court · (2011) 06 AP CK 0030

Land Acquisition Act, 1894 — Section 18, 30, 4(1), 5A

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High Courts07 Jun 2011Allowed

Dr. A. Narahari Reddy and A. Prabhakar Reddy Vs E. Anand Kumar and Others

Andhra Pradesh High Court · (2011) 5 ALD 237

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52

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High Courts07 Jun 2011Dismissed

T. Baba Prasad Vs Andhra Bank and D.V. Subbaraju Asst. General and Enquiry Officer

Andhra Pradesh High Court · (2011) 06 AP CK 0017

Andhra Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 10, 10, 4, 4(1), 4(2)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 29, 29B

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High Courts07 Jun 2011

Pydi Ramana @ Ramulu Vs Davarasetty Manmadha Rao

Andhra Pradesh High Court · (2011) 5 ALD 362 : (2011) 6 ALT 505

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 51, 52, 55Specific Relief Act, 1963 — Section 10, 16, 20

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High Courts07 Jun 2011Allowed

Taste Hotels Private Limited Vs Medisetty Jayasri and Nainala Chaitanya

Andhra Pradesh High Court · (2011) 5 ALD 508

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 3, Order 12 Rule 6, Order 15 Rule 1, Order 15(1)(A) Rule 1Evidence Act, 1872 — Section 58Income Tax Act, 1961 — Section 203

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High Courts06 Jun 2011Allowed

Voltas Limited - Allwyn Unit Vs Additional Industrial Tribunal - Cum-Additional Labour Court and K. Jagan Mohan Rao

Andhra Pradesh High Court · (2011) 06 AP CK 0015

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A), 2(A)(2), 28(K)

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High Courts22 May 2011Allowed

M. Venkata Sivarama Krishna Sarma Vs The State of A.P.

Andhra Pradesh High Court · (2011) 05 AP CK 0001

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High Courts05 May 2011

Shri Annavarapu Dhanaraj Vs Smt. Annavarapu Manikyam, Baby Sowmya and Master Harshit, rep. by guardian, Smt. Annavarapu Manikyam

Andhra Pradesh High Court · (2011) 6 ALT 485

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 24, 4Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 145Family Courts Act, 1984 — Section 7

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High Courts30 Apr 2011Dismissed

Susheel Kumar Ezkiel and Another Vs U. Rajasekhar and Another

Andhra Pradesh High Court · (2013) ACJ 839

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 140, 165(1), 166, 170

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High Courts30 Apr 2011Dismissed

Tallapudi Bharati Vijaya Lakshmi Rao Vs Lollugu Venkata Ranga Rao and Others

Andhra Pradesh High Court · (2011) 04 AP CK 0069

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 19

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High Courts30 Apr 2011Allowed

K. Veera Reddy Vs Shaikshavali and Shaik Rasool Bee

Andhra Pradesh High Court · (2011) 6 ALT 350 : (2011) 4 CivCC 305

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 37

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High Courts30 Apr 2011Dismissed

The A.P. State Wakf Board Vs Hafiz Syed Saleem Basha and Government of Andhra Pradesh

Andhra Pradesh High Court · (2011) 4 ALD 163 : (2011) 8 RCR(Civil) 650

Kazis Act, 1880 — Section 2

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High Courts30 Apr 2011Dismissed

The New India Assurance Company Ltd. Vs Smt. K. Devi, Smt. K. Chalapati Bai and M. Ram Reddy

Andhra Pradesh High Court · (2011) 5 ALD 485

Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 149, 149(2), 149(4), 149(5), 149(7)Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts30 Apr 2011Allowed

Sri Jayaprakash Agarwal, Smt. Vijayalakshmi Agarwal and Kum Radhika Agarwal Vs Mohd. Kaleemulla and The New Insurance Company Limited

Andhra Pradesh High Court · (2011) 04 AP CK 0028

Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 142Insurance Act, 1938 — Section 4

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High Courts30 Apr 2011

Mrs. Santhosh Verma, Smt. G. Bala Tripura Sundari Devi Rao, Sri G. Uma Maheswara Rao and Sri G. Satyanarayana Vs The Joint Collector and Others

Andhra Pradesh High Court · AIR 2011 AP 149 : (2011) 6 RCR(Civil) 927

Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Act, 1989 — Section 9Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 11(1), 2(10), 29, 3, 3(1)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 10, 11, 12, 13, 14

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High Courts29 Apr 2011Allowed